Class IV servants shall be appointed and discharged by the Medical Officer-in-charge, Compounders and Dressers shall be appointed and be liable to removal by the Council subject to the approval of the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.], Leave may be granted to compounders or dressers in consultation with [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.].
